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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(8) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(8)Immediately after all the nomination papers have been scrutinised and decisions accepting or rejecting the same have been recorded, the Returning Officer shall prepare constituencywise lists of candidates whose nominations have been accepted in Form 8 and shall affix the list on the notice board of concerned Mandi Committee and Janpad Panchayat Office duly recording the date and time of affixture below his signature.